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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3) in Punjab Municipal Act, 1911

(3)With the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government the committee may give an extraordinary pension or gratuity -
(a)to any officer or servant injured in the execution of his duty;
(b)to the family of any officer or servant who is killed in the execution of his duty or whose death is due to devotion to duty.